- (1.) This writ petition has been filed with the following prayers: "1. issue a writ order or direction in the nature of certiorari call for record and quashing the entire consolidation proceedings of the Gram Panchayat Dhharaul, Tehsil Chandausi, District Sambhal. 2. issue a writ order or direction in the nature of mandamus directing the respondents for not to make interfere in the peaceful possession of the respective land of the petitioners in pursuance of present consolidation proceedings. 3. issue a writ order or direction in the nature of mandamus directing the respondent no. 2 to decide the representation dated 21.7.2012 (annexure no. 1) of the petitioner immediately within some specific time. 4. issue a writ order or direction in the nature of mandamus directing the respondents to restart the consolidation operation proceedings afresh in the Village Panchayat of the petitioners in respect of Kabza Parivardhan and in view of the preparation of Aakar Patra - 5 and 23 in respect of village Dhharaul, Tehsil Chandausi, District Sambhal. 5. issue a writ order or direction in the nature of mandamus directing the respondents to serve the copy of notification U/s 4 of Consolidation of Holdings Act in respect of the village of the petitioners immediately within some specific time. 6. issue a writ order or direction in the nature of mandamus directing the respondent nos. 1 and 2 to take necessary penal action against the respondents consolidation authorities in accordance with law, for their faults and irregularities committed in the consolidation proceedings in the village of the petitioners. 7. issue any other writ order or direction, which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case. 8. To award the cost of the petition to the petitioners."
(2.) Heard Sri Preet Pal Singh Rathore, learned counsel for the petitioners, Sri M.N. Singh, learned counsel for the Gaon Sabha and learned Standing Counsel appearing for the State - respondents.
(3.) This writ petition appears to have been filed by 26 petitioners with the allegations that more than 300 tenure holders, out of 500 tenure holders, of Village Dhharaul, Pargana and Tehsil Chandausi, District Bhim Nagar are aggrieved by the continuance of the consolidation proceedings and pray for quashing of the same.;